MUSKAAN GUPTA Vs. RELIANCE GENERAL INSURANCE CO

JUDGEMENT

(1.) The accident is alleged to have caused grievous injuries to appellant-claimant. She filed claim petition for grant of compensation to the tune of L 18.50 lacs as per the break-ups given in the claim petition.

(2.) If issue No. I is proved in affirmative, whether petitioners are entitled to the compensation in each claim petition, if so to what amount and from whom? OPP

(3.) Whether driver of offending vehicle at the time of accident was not holding valid and effective driving license if so what is its effect? OPR-1.